Smt A V Channabasamma vs The Land Acquisition Offier And Asst on 25 May, 2011

[Cites 0, Cited by 1]

Karnataka High Court

Smt A V Channabasamma vs The Land Acquisition Offier And Asst on 25 May, 2011

Equivalent citations: 2011 (3) AIR KAR R 612

Bench: N.K.Patil

3. The Divisional Controller,
Karnataka State road Transpnrt
Corpcaratien, Cihikmagaiur Division.
Chikmagalur ~ 57? 101.

4. The Depot Manager,
Karnataka State Read Transport
Corporation, Arsikere Depet.   -
Hassan district -- 573 103. 1

(By Sn. Sangarnesh G. Patti, Add}. Gdxztfxdxroeatetpfdt R 1:; "
Srnt. Swetha Anand, Advocate fQf'~R2; ' V 1   
Sn. BL. Sanjeev, Advocate for  R4)

This MFA is fi1ed"--U/S'--.5«é%{1V) ._Aet, against the
judgment and award dated"? ¢'3Q[O9_';'f2,0Q5 passed in
LAC.N0.2/2002 an the."fiie.:0f  eit2§1p;3t_:dge (Sr.Dn) and
Addl. CJM, A1:si'1':'ere--, partly altowingjthe reference petition for
enhanced eernpe1ijsatio.n and seeking ftifther enhancement at
<::0rnp€:nsat}0n._..""»'     "  '

fE'his' * JQIEFA dd '§1:eorh--m'g dn'"~fdr Hearing, this day,
N.K. Psatil J delivered' folmwing:

 "£Tt3is"t-appeed"b§t'the Claimant is directed against the

   ei1:dd"_g.xvard dated 8011* September 2005 passed

m._t.Ate'.:1\t--g;§z/2002, by the em Judge [S::Dn} and

 AdditiQ_na1 CJ1\/L Arstkere (hereinafter referred te as "the

 Reference Court"}, on the greund that the

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I;.,. Respen.d--en't?s_'



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Compensation awarded by the said (Zourt is inadequate

and needs enhancement.

2. By its impugned judgment and"e{wa1*dV;d"' 

Reference Court awarded a su2.'hM"eI"'

stafutrory benefits, as envisaged u'r1de.r the pjrd\rvis~i0r:S'*~Qf'~.

Seetien 23 of the Land Ae'qﬁisiti0n"._2§ret .xI=(hereir1efter

referred to as "the  respdeet def site in
question, measuring      escalation
of the marker"   Being aggrieved
by the Saree?  has presented this

appeai, see1§b;é'g erihar1ee~rner1t-- of compensation.

3.  k:n_ae..:iur}she:1 are that, the site bearing

 Khat3....No.455, measuring 15 ft. X 20 ft,

sidﬁxetev-retried"the=.Nati0na1 Highway? opposite KSRTC1 Bus

edtegrid afr.'}§rfeeikere, was notified and acquired by the

eomperent authority fer formation sf road reading to

 bus stand from National Highway: Vidfi

  Freliminary Netifieatierr dated 31%? March 2000, issued



under Section 4(1) of the Aeta».._f011e§i?ed::'.';I:§§9"  

declaration under Section 6(1) Qf;"'?he:'_Atiii. 

Ccxrnrnissiorier and Land» u;:&L~f;i11iSAi.fiQ_I1'  after * L'

issuing notice under' Section-5"  Id' {jfvv*;he.v:§z3xei: and
after affording opportniniiy in as also the
beneficiary,   October 2001s
awarding -:".in.V.i'espeet of the site in
Cluestibnii"   the award Passed by
the seiiztit Velzhaimant/appellant filed an

app1_in_ation"~2indei*- Eéeefien 18(1) of the Act, before the

 Reference "Court? Seeking enhancement of Compensation

   registered as L.A.C.No.2/2002. The

said appiiieation came up for consideration before the

 Refereruee Ceurt on 80"? September 2005. The

i' 'A._Referenee Ceurt strongly relied upon EZXPB. judgment

 * ~.-eassed in L,A.C.Ne.9/1998 dated 18' March 2002 in

respect of site bearing Khaia No.f373$ measuring 15
i"T:..:=<:2C> ft. situate near EH, Read, Arasikere Bus Stand?

Arasikere Taluig Eiasaba Hebh, whieh was netified and

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acquired by the competent authority for the purpose of

free \:'EhiC'L1L':1E" movernerrt. in the said jL:dgmen'f_,'7f,he

Reference Court has awarded compensation «_:j:f..L§su._r1i7 

?1,€3().,O0O/~ in reepeet of the site sitL1ate----»i.hi.ihe::Saree'  

vicinity. Therefore, the Reference fﬁdxjiexrtgrelyidhgd"i1_pa2';:i

the same, and taking into :;:r)12.:§idera:ienV the"'p'eter1ti_:a1ihtdy 

of the site and otherre1eVah_rV':A-arepeeteg'dererrrrined the
market value of the"  'at the rate of
?'2,00,0()O/~  alii" taking the
annual    5%. Net being
further.   Value determined by
the  '' e1aimar1t/ appellant has

presented Vé1ppAea{1;..._'é;eeking further enhancement of

 '~  ec..j%_ripen:saj_cien_   ..... .. e

 zir4.:"'-«._x'_;N'eV'have gone through the grounds urged in

the--- rgiezherandum of appeal and heard learned

V.   ~Ad_ditfo"r:aI C}e:)vern:mer1t Advocate appearing for first



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respondent and perused the entire original records

placed before ue.

5. It is the specific ease of the appelianjt  V'

Reference Court ought to have t:'3;}{ené.nt'Q enns~i%:ﬁefettt0n..

the eornrnercial potentiality of t.he':_site in '*queet'io.n;'._

inasmuch as the same is sittia:t"et.adjaeent'bus 'V

stand at Arasikere  fafx*ingV' is a
National Highxv§1§»'   the city and
that the     not less than
?1,500/~   anpellant has taken a
epeeiflte  of appeal that, in
respect expfeltnttttefytttfécitifieation issued during 1989,

iI1VI'§'3Sj:>£3C"[ (ﬁt ggroperty, the Reference Ceurt has

  mtneket value at the rate of ?1,60,000/~.

".B"t1t,« While eteterrninéng eernpensatien in respect of the

site inhqueetione which is 3 Corner site and has higher

  "ee«:nIne1*eia1 potentiality? which 13 notified and acquired

'AA'-hgrtttpreliminatry Netifieatien issued during 2900? the



5,,i,,_~,,,,,..M~w,.,.~1~



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Reference Court has erred in determining the market

value only at a sum of $100,000/~, with at} 

benefits, taking the annual escalation in  _

at only 5%. The same is noteeepjfopexfménate'tn'-the 

potentiality of the site in question. n'er'e.f_ereV;" 

ease of the appellant that,"th'e._Rete1renee  

annual escalation in  the«1tateAV»vibf 15'?/cu
ought to have deterrnined.  instead of
taking escalation   'Therefore, the
appellant   of the impugned
Judglhent-V  ii; determination of
 the annual escalation in

market Value a.tVV'1~F'3'V§&,._V period of 11 years from 1989

    .....

this, learned Additional Government Ad€>nea.te' a§fpea1"ing for first respondent inter alia sought tneajtxstifyt the impugned judgment and award passed by "Reference Court, stating that the Reference Cenrte 9% / at' ,-w..V,..W_....~.~.~.,/,..a._M..,; after due consideration of the relevant material available on file and after appyeeiation of the 0rau1'e',:rg;:1d documentary evidence and aisc: placing r{:1ia5::;ee__i EX.P3, judgment passed in respeetaztzf act}-£1e»eti:jt.. :1j:*t§pert§f in L.A.C.N0.9/1998, and takiﬁg market value of the site at':_t1*--1e rate. ef awarded the <:0mper_1sation____t:5f:_553s;00.,'00C/-- tvitll ail statutory benefits aﬁd:t"Thehee,:, not Call for interference. '

7. of the original records aeailaele it emerges that the Referehee 4' C0'u.1_;t :«t:.'"h'eaVi1y relied upon EXP3, judgxiertt t)uaeV's'ed."'L;AtC.N0.9/1998 dated 18? March :':*e:e"p_ect otuetihte bearing Khata NQ373, measuring s_ir}'f_1_i1é1Jrv'e::te;¥it,--:'Situate in the same locality of the site in q1ie~stie't:.-tin the said judgment, the Reference Court R bee aizierded eempeneation of a sum of ?1,60,0QO/~ teztittfit at} etatutery betxefits. in the ease 0:: hand? it is ﬁémﬁ?

A,/' «w,-m._w_,_..,M.W, >4 9 relevant to note that, the specifiegttase' ef the:'e1,ain;ant"isV". that. her husband hast; _obt.ainAe'Ci.. a fL'iCe:n:*:en constructing a commercial and of his untimely death, it thereafter the said site has been by the competent.a{.ivth£§iiity_ter tithe providing road leading Natienai Highway.

Admittedlyy is a corner site situate in the i.e. KSRTC Bus Stand at Arasiiieife. The .._VV1?§Vefe1*:~e,nCe Court, without noticing the »eoinnierciat'potentiality of the site in question, has compensation at 32,00,000/« with all statLi.teiry"'he11efits, relying upon EXP3, judgment in 5:?

it L.'}'n§:.i'io.9/ 1998, in respect of site situate in the same igioinity, taking the annual escalation in market value at the rate of 5%. Having regard to the eerninereiai potentiality ef the site in question and also the fact that the husband of the eiairnant had obtained a iieenee for eenstrnetien at a eoinnieteiai eornpiext we are at the am...,MW.,M..s,,.,.,M,...s...W/,,.,1. 5;"?

considered View that, the Refereizee. C0t'trt,hié;t.--VIft;eé;t.4_'g;§3:i§_du ' have taken the annual escalatien 1:1' e::=ia1"i{.€:t~\%éJtie:"eé1t"*iE_:e rate of 1G0/e, while detertmintng ti'1.e"'markevtf. zagthie 'i;>f'theé» site in queetion. H0WeVet";'»..:t}1e_ eaee.t§f'the:':§aepe11ant that she is entitleétta of 'eerhpensation with annual esealatiext at 15% is disproportiqtzatjee-_ pgté:;::a1:§y«ht' of the site in question ;a;hd«.§:éu<1--:§ot e*@_t1:¥id*e1'ed',

8. F'1u,1rtth;er, iris "reieVa'nt to note that, the Horfbie ApexvVhVCe"Lirt.:evit1 of Acquisition Oﬁwer and ReUerVt'LLe'I)itJi::£Vc}t*:A(;t?;Vs. Ramarjulu [(2005) 9 sec 594], hae"'<.c0r1stc3iefeti'£thnua1 escalation in the market vgitgeiegt §00xt>§"~'Th_erefere, eafely placing reliance on the V 'ehuheiated in the said judgment and having 'tefithevhhvnature of site, eemmereiai potentiality, the ese;;§1a§t.1:o.r1'in market value ef the site in questien "fee:i_a vgvjheriad of eleven years from 1989 'Le 2000 and also fact that the husband ef the eiaimant had .--ebtameé 2: heehee fez' eenetmtzting 8 t::en:mere§2:} .;,..,,.w,.M,,,._m .wMm.»,.¢ 11 complex in the said site, We deem it fit and appropriate to assess the annual escalation in market value -«at. ts safeguard the interest of the Claimant beneficiary and also to meet the eridsnf

9. Thus, the elaimanij/érptpellharxrt' axreu~§L;e1' he..Veht_:§tIe{i to compensation as fellows:

The market the Reference Court as per T\1'O.9/ 1998 in respect of the vsarrreV;vieir1ity as that of the and acquired under preiirhi-haijf '- issued during 1989, is ?'1,60,00C;C~_ .h . T11'V'Eh'e.':_".instant ease, the preliminary Ne_'£;ii?ieea_f'10r_1 issued during 2000. Thus, as already *aeiieed_,T*Tifr. 1.0% escalation in market Value (Le. er €30,006} S:TT1e% x :1 years : %'r,7e,0oe/4 is added is ?1,€§G..(5QGX~, the eempehsatierr 'ie which the A eiaimant/appeiiant is entitied would he "€"3§3€>,€}{}O/~ *§?iFi*:h all s':a%:ut:ery benefits. Xx' B,.,s,,,,Ww~»»~/~»*2 ;

10. In the light of the facts and Circumstances of the case, stated above, the appeal claimantx' appellant is a11owed»«in~part. judgment and award dated 30"' $¥3p*£i'I11b'-31; ' ' by the Reference Court, in L.A.C:Ne'_;_'2;.'v2(5G.2;' modified, awarding a Veuifrg of" as * L' compensation in respect of the :S'it.e°i.n questjtzgnefxxrith aﬂ statutory benefits enxttiéagedv,§tn1<:tef?_ provisions of Section 23 0f_theA_et. H .... " gﬁjim Seiwi 3G§;i§E

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